Reliance General Insurance ... vs Smt.Lalmani Sureshchandra Yadav ...
2021 Latest Caselaw 17395 Bom

                                   1/2                 8 CAF 2118-18.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 CIVIL APPLICATION NO. 2118 OF 2018
                                 IN
                   FIRST APPEAL ST NO.5206 of 2018

Reliance General Insurance Co.Ltd             .. Applicant
      Versus
Lalmani Sureshchandra Yadav
and ors                                       .. Respondents

                              ...
Ms.Poonam Mittal for the applicant.
Mr.Brijesh Shukla for respondent nos.1 to 4.

                   CORAM: BHARATI DANGRE, J.

DATED : 14th DECEMBER 2021

P.C:-

1 Heard learned counsel for the applicant and learned counsel for the respondents.

2 By the present application, the appellant Reliance General Insurance Co.Ltd, seek condonation of delay of 1 year 40 days in filing an Appeal, assailing the judgment and award dated 16th August 2016 passed by the MACT, Mumbai which is challenged in Appeal. Paragraph no.3 of the application proceed to state that the delay was procedural since the file had to be routed through several departments and then it was finally taken

Tilak

2/2 8 CAF 2118-18.doc

to the Regional office and to the head office whose approval was very much necessary before instituting the Appeal. This procedural rigmarole consume some time and cause the delay of 1 year 40 days, is the explanation offered. The delay being procedural in nature and having been sufficiently explained and the reasons stated are bonafide, Civil Application No.2118 of 2018 is allowed by condoning the delay of 1 year 40 days in institution of the Appeal.

3 Civil Application stands disposed of in the aforesaid terms.

4 Registry is directed to register the Appeal.

Learned counsel waive service for the respondents.

5 Appellant is directed to prepare a paper book/compilation of documents within a period of 12 weeks from today. On the paper book being filed, the parties are at liberty to move this Court for fixing up a date for final hearing of the Appeal.

SMT. BHARATI DANGRE, J

Tilak